Section 24 in THE RAJASTHAN MADARSA BOARD ACT, 2020
24. Protection of acts done in good faith.- No suit, prosecution or other legal
proceedings shall lie against the State Government, the Board or any of its Committees orany other person in respect of anything which is done or intended to be done in good faith inpursuance of the provisions of this Act or any rule or regulation, order or direction madethereunder.
